Q S MEDICARE LUCKNOW Vs. STATE

JUDGEMENT

(1.) THIS criminal petition is filed under section 482 Cr. P. C. to quash the proceedings in CC No. 2782 of 2004 on the file of XVII metropolitan Magistrate, Hyderabad.

(2.) HEARD the learned Counsel for the petitioner, the learned Addl. Public Prosecutor for the 1st respondent-State and the learned counsel forthe 2nd respondent-complaint.

(3.) THE complaint against the petitioner is that he issued six cheques to the 2nd respondent against the supply of medicines through its c and F Agent at Lucknow and when they were presented for encashment in the bank at lucknow, the cheques were dishonoured on various dates on the ground of "stop payment" instructions given by the petitioner. The complainant stated that the cheques were given by the petitionertowards the value of the stocks received from the complainant. A complaint was filed before the XVII Metropolitan magistrate, Hyderabad, against the petitioner for the offence under Section 138 of the negotiable Instruments Act, 2002.